High CourtsSingle Bench(2026) 10 SIK CK 3103

Ujjal Sharma vs Sikkim State Co-Operative Bank Limited

Sikkim High Court, Gangtok · Decided on 14 October 2026

HON’BLE JUDGES
A. Muhamed Mustaque, C.J
RESULT
Disposed Of
CASE NUMBER
WP(C) No.53 of 2026

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Judgment

4 paragraphs · 98 words

The petitioner approached this Court challenging the suspension order issued by the Managing Director of the Sikkim State Co-operative Bank Limited, Tadong, Gangtok, Sikkim.

The question of the maintainability was raised by Learned Senior Advocate for the Respondent, but today when the matter came up Learned Counsel for both the parties submits that the Petitioner has been reinstated in the service.

If that be the case, Writ Petition No.53 of 2026 stands disposed of, as above.

It is made clear that this Court has not adjudicated on the question of maintainability. It is left over for the future.